Section 35 — Power to remove difficulties.

The Prasar Bharati (Broadcasting Corporation of India) Act, 1990
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as it may deem necessary, for the removal of the difficulty: Provided that no such order shall be made after the expiry of a period of three years from the appointed day.

Official Hindi (PDF) ↗

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